Madhya Pradesh High Court
Omkumar vs Bharat Sangh (Union Of India) on 14 March, 2018
THE HIGH COURT OF MADHYA PRADESH
MA-733-2017
(OMKUMAR Vs BHARAT SANGH (UNION OF INDIA))
2
Indore, Dated : 14-03-2018
Shri J.M. Poonegar, learned counsel for the appellant.
Shri Manoj Jain, learned counsel for the respondent/Insurance
Company.
Issue notice to the respondent on payment of process fee within sh seven working days by ordinary mode as well as by RAD mode.
e Notice be made returnable within three weeks.
ad Pr (NANDITA DUBEY) JUDGE a hy Digitally signed by RAVI SHANKAR SHRIVASTAVA ad Date: 2018.03.15 13:17:53 +05'30' M of rt ou C h ig H